Section 432 in Gauhati Municipal Corporation Act, 1971
432. Conditions of service of sweepers and certain other class of persons employed in municipal (essential services).
(1)No person being a member of the essential services, employed by the Corporation shall, in the absence of any contract authorising him so to do and without reasonable cause, resign his employment or absent himself from duty without having given one month's notice to be Commissioner or shall neglect or without reasonable cause refuse to perform his duties.(2)The Corporation may by resolution direct that on or from such date as may be specified in the resolution, the provisions of this section shall apply in the case of any specified class of persons employed by the Corporation whose functions are intimately concerned with public health or safety.
